STATE OF KARNATAKA Vs. UMESHA

JUDGEMENT

(1.) All these appeals are disposed of by common judgment as they arise from common judgment in Sessions case Nos.252/2011 and 193/2013 on the file of LXVIII Addl. City Civil and Sessions Judge, CCH-69, Bengaluru ('trial court' for short).

(2.) The trial court having found accused nos.1,2,3 and 4 guilty of offences punishable under Sec. 341 , 342 , 364(A) and 506(B) read with Sec. 34 IPC sentenced each of them to imprisonment for a period of ten years and fine of Rs.2,000.00 with default imprisonment for two months in relation to offence under Sec. 364(A) IPC; fine of Rs.500.00 with default imprisonment for ten days for the offence under Sec. 341 IPC; simple imprisonment for two months for the offence under Sec. 342 IPC and simple imprisonment for two years with fine of Rs.500.00 with default imprisonment for 15 days for the offence under Sec. 506(B) IPC.

(3.) Crl.A.No.1434/2016 is filed by the State under Sec. 377 of the Code of Criminal Procedure (' Cr.P.C .' for short) seeking enhancement of sentence. All the accused have preferred the appeals challenging the judgment of conviction. Crl.A.185/2016 is filed by accused no.1, Crl.A.186/2016 is filed by accused no.2 and Crl.A.53/2016 is filed by accused nos.3 and 4.